High Courts17 Aug 2009Dismissed
Thakur Ashwani Singh Vs Farooq Ahmed Zarger and Others
Jammu And Kashmir High Court · (2009) 08 J&K CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 204
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,197 judgments · page 379 of 610
High Courts17 Aug 2009Dismissed
Raman Mattoo Vs Parvez Shera
Jammu And Kashmir High Court · (2010) 2 JKJ 365
Ranbir Penal Code, 1989 — Section 420
High Courts17 Aug 2009Dismissed
Devinder Kour and Others Vs State and Others
Jammu And Kashmir High Court · (2010) 2 JKJ 790
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Ranbir Penal Code, 1989 — Section 304
High Courts13 Aug 2009
Abdul Majid Bhat and Others Vs State and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 688
High Courts10 Aug 2009
State of J. and K. Vs Wazira Kounsar and Others
Jammu And Kashmir High Court · (2010) CriLJ 1857 : (2010) 7 RCR(Criminal) 827
Ranbir Penal Code, 1989 — Section 366A, 376
High Courts10 Aug 2009
Syed Mohammad liylas Vs Jawahira & Ors.
Jammu And Kashmir High Court · (2009) JKJ 327 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17, 151
High Courts01 Aug 2009
Mohammad Shaban Malla Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) JKJ 629 Supp
Jammu and Kashmir Public Safety Act, 1978 — Section 17, 18, 8
High Courts31 Jul 2009
NIC Vs Hamnawaz and Others Hamnawaz and Others Vs NIC
Jammu And Kashmir High Court · (2011) ACJ 456 : AIR 2009 J&K 77
Ranbir Penal Code, 1989 — Section 279, 337, 338
High Courts31 Jul 2009Allowed
Madan Lal Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2009) 07 J&K CK 0040
High Courts31 Jul 2009
Shabir Ali & Ors. Vs State & Ors.
Jammu And Kashmir High Court · (2010) 2 SriLJ 778
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Medical Health and Family Welfare (Gazetted) Service Recruitment Rules, 2006 — Rule 11
High Courts31 Jul 2009Allowed
Dr. Shabir Ahmed, Mohd. Younis Malik, Dr. Davinder Kour and Dr. Sajid Iqbal Malik Vs State and Others
Jammu And Kashmir High Court · (2009) 07 J&K CK 0013
High Courts31 Jul 2009
Omkar Singh Vs Sain Singh and Ors
Jammu And Kashmir High Court · AIR 2010 J&K 9 : (2009) 3 JKJ 499
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts31 Jul 2009
Surinder Singh Jamwal Vs State & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 519
High Courts31 Jul 2009
Nasir Ahmad Sheikh Vs S.Mohan Singh
Jammu And Kashmir High Court · (2009) 3 JKJ 540
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Jul 2009
Ankush Kohli Vs State & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 529
Jammu and Kashmir (Appointment of Outstanding Sports Persons) Rules, 1998 — Rule 3
High Courts30 Jul 2009
Mohan Singh & Ors. Vs J & K Spl.Tribunal & Ors.
Jammu And Kashmir High Court · (2009) JKJ 590 Supp
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 22
High Courts30 Jul 2009
Des Raj Bhagat (Dr.) Vs State & Ors.
Jammu And Kashmir High Court · (2009) JKJ 48 Supp
Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 11(2), 6(2)
High Courts30 Jul 2009
Ab.Hamid Dar Vs State of J & K
Jammu And Kashmir High Court · (2009) 3 JKJ 590
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 164, 561AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1)(d), 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts28 Jul 2009
Abdul Rashid Sofi Vs State of J & K
Jammu And Kashmir High Court · (2009) 3 JKJ 548
Ranbir Penal Code, 1989 — Section 120B, 20, 302, 364
High Courts28 Jul 2009
Noor Mohammad Bhat Vs State & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 543